Dharmu Tiwari & Others vs State Of U.P. & Others
2011 Latest Caselaw 2248 ALL

Citation : 2011 Latest Caselaw 2248 ALL
Judgement Date : 6 June, 2011

Allahabad High Court

Dharmu Tiwari & Others vs State Of U.P. & Others on 6 June, 2011

Bench: Arun Tandon, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10578 of 2011
 

 
Petitioner :- Dharmu Tiwari & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajesh Kumar,Babu Ram
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yogesh Chandra Gupta,J.

Learned counsel for the petitioners has placed an order dated 24.5.2011 passed in Crl. Misc. Writ Petition No.9452 of 2011 filed by one of the co-accused, in which proceedings have already been stayed.

Connect with Crl. Misc. Writ Petition No.9452 of 2011.

Heard learned counsel for the petitioners and also learned A.G.A. appearing for the State.

We have been taken through the allegations contained in the F.I.R. and the material on record.

Issue notice to respondent no. 4 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit in the meantime. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter after expiry of the aforesaid period.

Till the next date of listing or till submission of charge sheet under Section 173 Cr.P.C., whichever is earlier, the arrest of the petitioners, namely, Dharmu Tiwari, Vijay Tiwari, Smt. Sadhna Tiwari, who are involved in case crime no. 117 of 2011, under sections 147, 323, 504, 506 IPC and section 3(1)X S.C./S.T. Act, Police Station Pheelkhana, District Kanpur Nagar, shall remain stayed of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.

Order Date :- 6.6.2011